MUNNA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners in Cr. Rev. No.551 of 2012 Mr. Arvind Kumar Choudhary has submitted that it has come on record that the petitioner No.4 has expired. He also submits that no fine as such has been imposed on petitioner No.4 and therefore his criminal revision has been abated.

(2.) Learned counsel appearing on behalf of the State Mr. Manoj Kumar Mishra does not dispute this fact.

(3.) Accordingly, on account of death of the petitioner No.4, Hira Mahto, the present proceeding filed by him stands abated.